Sri Sajal Deb vs Sri Raval Hemendra Kumar & Others
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Tripura High Court

Sri Sajal Deb vs Sri Raval Hemendra Kumar & Others on 20 January, 2025

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                           Cont.Cas(C) No.92/2024
Sri Sajal Deb
                                                              ......... Petitioner(s).
                             VERSUS
Sri Raval Hemendra Kumar & others
                                                            .........Respondent(s).

For Petitioner(s) : Mr. Somik Deb, Sr. Advocate, Mr. Pannalal Debbarma, Advocate, Mr. Abir Baran, Advocate.

For Respondent(s) : Mr. S.M. Chakraborty, Advocate General, Ms. P. Chakraborty, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE S.D. PURKAYASTHA

Order 20/01/2025

Mr. S.M. Chakraborty, learned Advocate General assisted by Ms.

P. Chakraborty, learned counsel appearing for the respondents, has informed

that a Special Leave Petition has been filed against the impugned judgment.

However, Mr. Somik Deb, learned senior counsel assisted by Mr. Abir Baran,

learned counsel for the petitioner, submits that the SLP is lying in defect though

90 days period to cure the defect has already passed.

Learned Advocate General prays for and is allowed 3(three)

weeks' time to file a show-cause.

Let the matter appear on 24.02.2025.

(S.D. PURKAYASTHA), J (APARESH KUMAR SINGH), CJ

Pulak

PULAK BANIK Digitally signed by PULAK BANIK Date: 2025.01.21 16:31:39 +05'30'